SHAMBHOO @ VINAY Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal is directed against the judgment dated 11th of August 1993, passed in Sessions Trial No. 27/92 by the First Additional Sessions Judge, Raigarh. By the impugned judgment appellant No. 1-Shambhoo has been convicted u/s. 302 IPC and sentenced to undergo R.I. for life & fine of Rs. 5,000/- in default R.I. for 1 year, and appellants 2 & 3 (Ramswaroop & Savitri Devi) have been convicted u/s. 302/34 IPC & have also been sentenced as appellant No. 1.

(2.) Appellant No. 3-Savitri Devi died during the pendency of the appeal. Therefore, appeal filed on behalf of appellant No. 3 stands abated.

(3.) The facts, briefly stated, are as under:-